Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 5 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015

5. Procedure of the election.

(1)If at the time appointed for a meeting under rule 5 above, a quorum of five members is not present, the meeting shall not commence until a quorum is present, and if a quorum is not present on the expiration of thirty minutes from the appointed time, the meeting shall be adjourned and such adjourned meeting shall be held on the same day and time in the next week.
(2)A candidate qualified for and desirous of being elected as a member of the Executive Committee shall be proposed by a member of the Council and seconded by another member.
(3)Votes shall be taken by show of hands or by ballot as the President may direct:Provided that, if any member so demands votes shall be taken by ballot.
(4)The President shall determine the method of taking votes by ballot.
(5)The result of a ballot shall be announced by the President.
(6)In the event of any equality of votes the President shall have a casting vote.